ARUN Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 26/11/2022 for the alleged offences punishable under Ss. 379 of I.P.C. and under Sec.21(1) of Mines and Minerals (Development of Regulation) Act in Crime No.242 of 2022, on the file of the respondent police, seeks bail.

(2.) The case of prosecution is that on 23/11/2022 at about 11.05 p.m. when the geological officer along other officers had a routin checkup, the petitioner said to have drove a new holland tractor with tipper carrying one unit of sand without any permission. Hence, the complaint.

(3.) The learned counsel for the petitioner submitted that he is no way connected with the offence and he has not at all committed any offence as alleged by the respondent police. He would further submit that he has been falsely implicated in this case and the investigation is almost completed. He would submit that that the petitioner has been suffering incarceration for more than 18 days from 26/11/2022. Hence, he prayed to grant bail to the petitioner.